NIJJU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission.

(2.) Record of the Court below be requisitioned.

(3.) Heard on I.A. No. 21206/2023 an application under Sec. 389(1) of the Cr.P.C. for suspension of remaining jail sentence and grant of bail to appellant arising out of judgment dtd. 7/8/2023 delivered in ST No. 546/2018 by IIInd Additional Sessions Judge, Bhopal.